Section 90(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The State Government may under appropriation duly made in this behalf make such grants to every Council every year and subject to such terms and conditions and in such manner as it may deem fit for all or any of the following purposes, namely:-(a)Water Supply;(b)Drainage;(c)Primary and Secondary education;(d)Development plan and town planning schemes under the [Bombay Town Planning Act, 1954;] [Now refer the Maharashtra Regional and Town Planning Act, 1966 (Maharashtra 27 of 1966).](e)Dearness allowance to the officers and servants of the Council;(f)[* * *] [Clause (f) was deleted by Maharashtra 38 of 1971, Section 6.](g)Public Health;(h)Fire Brigade;(i)Construction and maintenance of roads; and(j)such other amenities as the State Government may from time to time determine.Such grants shall be credited to the municipal fund and applied for the purposes for which they are sanctioned.
